Shakil S/O Shri Nabab vs State Of Rajasthan
2021 Latest Caselaw 6498 Raj/2

Citation : 2021 Latest Caselaw 6498 Raj/2
Judgement Date : 15 November, 2021

Rajasthan High Court

Shakil S/O Shri Nabab vs State Of Rajasthan on 15 November, 2021

Bench: Pankaj Bhandari

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Writ Petition No. 332/2021

Shakil S/o Shri Nabab, Aged About 48 Years, R/o 251 Chauki
Mohalla Khanva Tehsil Roopwas Dist. Bharatpur Raj. Through
Power Of Attorney Ibrahim S/o Sabuddin Aged About 31 Years
R/o Gram Bhagora Tehisl Wair Dist. Bharatpur At Present 95
Santa Ki Bagichi Gangapur Navin Tehsil Gangapur Dist. Swai
Madhopur Raj. Owner Of Vehicle Truck (Trailer) Reg. No. Rj-05-
Gb-1846 And Engine No. 41L8191961 And Chassis Number
Mat448022Eap11506
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Pp Raj. High Court Jaipur
       Bench Jaipur
2.     Asst. Mining Engineer, Karauli Raj.
3.     S.h.o., Ps Sooroth Dist. Karauli Raj.
4.     Dist. Transport Officer, Karauli Raj.
                                                                ----Respondents

For Petitioner(s) : Mr. Satish Kumar Khandelwal For State : Mr. Sher Singh Mahla, PP For Mining & Forest : Mr. Zakir Hussain Addl. Govt. Counsel Department

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/11/2021

Learned counsel for the petitioners wants to withdraw this

petition with a request to direct the learned trial Court to decide

the pending application/fresh application under Section 451/457

Cr.P.C. within two weeks.

In view of the urgency involved in the matter, learned

counsel for the State and the Mining Department have not

opposed the prayer.

(2 of 2) [CRLW-332/2021]

Accordingly, this petition is dismissed as withdrawn with a